LAWS(GAU)-2021-3-153

RAJ GANGA RABHA Vs. STATE OF ASSAM

Decided On March 23, 2021
Raj Ganga Rabha Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Ms.SG Baruah, learned Counsel for the petitioner and Mr. BB Gogoi, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Raj Ganga Rabha has prayed for pre-arrest bail apprehending arrest in connection with Garchuk PS Case No. 91/2021 ( GR No.2102/2021 ) under Section 326 of the IPC.

(3.) Case diary is received.